REGENT COMPUTRONICS PVT. LTD.

MOHANBHAI YASHVANTBHAI KHANDEKAR Appellant

V/S

STATE OF GUJARAT Respondents

Referred Judgements :-

BABULAL PARATE VS. STATE OF MAHARASHTRA [REFERRED TO]
MADHU LIMAYE MADHU LIMAYE VS. SUB DIVISIONAL MAGISTRATE MONGHYR:VED MURTI [REFERRED TO]
MADHU LIMAYE MADHU LIMAYE VS. SUB DIVISIONAL MAGISTRATE MONGHYR:VED MURTI [REFERRED TO]
MOHAMMAD GULAM ABBAS VS. MOHAMMAD IBRAHIM [REFERRED TO]
GULAM ABBAS VS. STATE OF UTTAR PRADESH [REFERRED TO]
ACHARYA JAGDISHWARANAND AVADHUTA VS. COMMISSIONER OF POLICE CALCUTTA [REFERRED TO]
M J SIVANI VS. STATE OF KARNATAKA [REFERRED TO]
M C MEHTA VS. UNION OF INDIA [REFERRED TO]
AKHIL BHARTIYA SARKARI LOTTERY VYAPARI MAHASANGH VS. COMMISSIONER OF POLICE NEW DELHI [REFERRED TO]
WING COMMANDER UTPAL BARBARA VS. STATE OF ASSAM [REFERRED TO]
K MURUGAPPA MUDALIAR VS. KUPPUSWANI MUDALIAR [REFERRED TO]
GWALIOR DISTILLERS LTD VS. STATE OF MADHYA PRADESH [REFERRED TO]

JUDGEMENT

(1.) Rule. Mr.Rashesh Rindani, learned Assistant Government Pleader, waives service of notice of Rule on behalf of respondents Nos.1,2 and 4, Mr.Kaushal D.Pandya, learned advocate, waives service of notice of Rule on behalf of respondent No.3 and Mr.Sunil L.Mehta, learned advocate, waives service of notice of Rule on behalf of respondent No.5. On the facts and in the circumstances of the case, and with the consent of the learned advocates for the respective parties, the petition is being finally heard and decided.

(2.) The challenge in this petition preferred under Article 226 of the Constitution of India, is to the Notification dated 16-07-2011, issued by the Commissioner of Police, Surat City, under the provisions of Section 144 of the Code of Criminal Procedure, 1973, ("The Code" for short).

(3.) The brief factual background leading to the filing of the petition is as follows:

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MOHANBHAI YASHVANTBHAI KHANDEKAR Vs. STATE OF GUJARAT

Referred Judgements :-

JUDGEMENT

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